BIJU MAHANANDIA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition, under Ss. 437 and 439 of Cr.P.C. (New Ss. 480 and 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023), is filed by the petitioners/A.1 and A.2 seeking regular bail in Crime No.133 of 2024 of Government Railway Police Station, Visakhapatnam District, registered for the offences punishable under Ss. 8(c) read with 20(b)(ii)(C) and 29(1) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'the NDPS Act').

(2.) Heard Sri G.Maheswara Rao, the learned counsel for petitioners and the learned Assistant Public Prosecutor for respondent-State.

(3.) Perused the record.